The Assam Khadi and Village Industries Boards (Amendment) Act, 1963

X
*
(ASSAM ACT No. I l l  OF 1964)
THE ASSAM KHADI AND VILLAGE INDUSTRIES BOARD 
(AMENDMENT) ACT, 1963.
(Received the assent o f the Governor on the 13th January 1964)
[Published in the Assam Gazette, Extraordinary, dated the 17th January, 
1964].
An
Act
further to am end the Assam  Khadi and Village Industries  
Board Act, 1955.
Preamble. Whereas it is expedient further to amend the A ssam  Act
Assam Khadi and Village Industries Board Act, X \ I  ol 
1955, hereinafter called the principal Act, in the 1955 ‘  
manner hereinafter appearing ;
It is hereby enacted in the Fourteenth Year 
of the Republic of India as follows:—
Short title, 1. (1) This Act may be called the Assam Khadi 
extent and a nd Village Industries Board (Amendment) Act, commence- jggg meat. *
(2) It shall have the like extent as the princi­
pal Act.
(3) It shall come into force at once.
Insertion of 2. After Section 4A of the principal Act, the 
after°ns«> following shall be inserted as Section 4B, namely:— 
tion 4A  ® f 
the Assam Act XVI of 1955.
“Appoint- 4B. That State Government may appoint a 
FinanciaF P®r s o n »  n o t  being a member of the Board as the 
Adviser and Financial Adviser and Chief Accounts Officer of 
Chief Ac- the Board. He shall hold office for such period 
counts O ffi- as the State Government may, by general or special 
cer>  order, direct and unless otherwise directed by the
State Government, he shall receive his salary and 
allowances from the- funds of the Board.”
[ Pi icg 0'10 Paise. ]
 
 
2
Substitution 3. For Section 10D of the principal Act, the 
°L > .S ert'?n following shall be substituted, namely:— 10D of the °
Assam Act
XVI of 
1955.
"Powers and 10D. Subject to the general control of the 
functions of p o a r c i the Chief Executive Officer of the Board the Chief , ,, 
Executive s n a 1 1
Officer of 
the Board,
(i) b “  responsible for the implementation
of plans and programmes of the Board ;
(ii) be responsible for proper administration cf 
the Board’s funds and maintenance of 
accounts including preparation of the bud­
get of the Board ;
(iii) submit periodical progress reports, receipt 
and expenditure statements and balance 
sheets to the Board and the Government ;
(iv) be the Controlling Officer of the members 
of the staff of the Board ; and
(v) have the right to attend every meeting of 
the Board and its Committees but shall not 
have the right to vote thereat.”
Insertion of 4. After Section 10F of the principal Act, the 
Section 10G following shall be inserted as Section 10G, namely:— after Section 
10F of the 
Assam Act
XVI of
1955.
“ Powers and 10G . Subject to the general control of the Boards 
functions of the Financial Adviser and Chief Accounts Officer 
t ^le . . F In a n '  of the Board shall:— cial Adviser 
and Chief
Acco u n t s
Officer of
the Board,
(i) advise the Board and its Committees on all
matters relating to receipts and expenditure 
of the Board ;
(ii) assist the Chief Executive Officer in the 
maintenance of accounts of the Board and 
in the preparation of its budget and other 
financial statements and returns. He shall 
also assist the Chief Executive Officer in 
the proper audit of accounts of the Board ;
(iii) have the right to record his views on every 
proposal involving expenditure from the 
funds of the Board and shall have the

3
Amend.
ment of m g
Section 25
of the
Assam Act
XVI of
1955.
authority to advise the Board and its 
Committees that a particular decision or 
proposal affecting the financial policy and 
directions of the State Government and/ 
or the Khadi and Village Industries Com­
mission should be referred to the State 
Government and/or the Khadi and Village 
Industries Commission, as the case may 
be ; and
(iv) have the right to attend every 
meeting of the Board and its Committees, 
but shall not have the right to vote thereat. 
He shall also have the right to refei to the 
Board and its Committees any matter 
having financial implication which in his 
opinion ought to be brought to their 
notice.”
5. For Section 25 of the principal Act, the follow- 
shall be substituted, namely :—
^'Accounts 25. (1) The Board shall maintain proper accounts 
and.Audit. and other relevant records and prepare an annual 
statement of accounts, including the profit and loss 
account and the balance sheet in such form as may 
be prescribed by the State Government in consulta­
tion with the Accountant General, of Assam and 
Nagaland.
(2) The Board shall maintain a proper system 
for the internal audit of its accounts.
(3) The accounts of the Board shall be audited 
by the Accountant General of Assam and Naga­
land, at such intervals as may be prescribed by 
him and any expenditure incurred by him in con­
nection with such audit shall be payable by the 
Board to the Accountant Genei al of Assam and 
Nagaland.
(4) The Accountant General, Assam and Naga. 
land shall have the rights, privileges and authority 
in connection with such audit as he has in con­
nection with the audit of Government accounts 
and in particular shall have the right to demand 
production of books, accounts, connected vou­
chers and other documents and papers and to 
inspect any of tl e offices of the Board.
(5) The accounts of the Board as duly certified 
by the Accountant General, Assam and Nagaland 
together with the audit report thereon shall be for­
warded annually to the State Government and that 
Government may issue such instructions to the Board 
in respect thereof as it deems fit and the Board shall 
comply with such instructions.

4
(6) The State Government shall—
(a; cause the accounts of the Board together 
with the audit report thereon forwarded 
to it under sub-section (5) to be laid 
annually before the State Legislature; 
and
(b) cause the accounts of the Board to be 
published in the manner as may 
be prescribed by the State Government 
and place copies thereof on sale at a rea­
sonable price.”
Amendment 6. In the Schedule to the principal Act, after 
item 11 the following shall be inserted as items 12, 13, 
ActXV?o”  15, 16 and 17, namely
1955.
“ 12. Carpentry and Blacksmithy Industry.
13. Village Pottery Industry.
14. Limestone Industry.
15. Gas Plant Industry.
16. Fibre Industry.
17. Bamboo and Cane Crafts Industry” .
A  G p (Leg) 2 3/64— 1,000 4 .3 5 + 3 7 - 25-8-64.

‹ Prev All Assam acts Next ›